Section 58(1)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(1)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)between the Planning authority and any person who was entitled, otherwise than as a member of the public, to use as a means of access any street or square or part thereof which has vested in the said authority under Section 51-

(i)as to whether the other means of access provided or proposed to be provided under Sub-section (4) of Section 51 are reasonably sufficient; or

(ii)as to the sufficiency of any compensation paid or proposed to be paid under Sub-section (4); or

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State of Odisha - Subsection

Section 58(1)(b) in The Orissa Town Planning and Improvement Trust Act, 1956